service law, disciplinary action, natural justice
0  10 Sep, 2010
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Pyare Mohan Lal Vs. State of Jharkhand & Ors.

  Supreme Court Of India Writ Petition Civil /382/2003
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Case Background

The case revolves around Pyare Lal Mohan, who was compulsorily retired from his position as a government servant by the State of Jharkhand. The decision to retire him was based ...

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